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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(b) in Faridabad Complex Administration Building Rules, 1989

(b)toilets or other taps of any sort shall not be allowed in the basement, unless proper drainage arrangements to discharge it into the Municipal sewer at plot level are provided and maintained in an efficient order to the satisfaction of Chief Administrator;